Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner, an advocate claiming acquaintances in the staff of the National Law University and other public spirited people from legal fraternity, seeking writ in the nature of quo warranto with the following reliefs:- "a. by an appropriate writ, order and/or direction, the order dated 02.07.2013 Annexure-1, appointing the respondent No. 4 as a Vice-Chancellor NLUJ may kindly be quashed and set aside; and b. by an appropriate writ, order and/or direction, the Respondent No. 4 may be declared ineligible to hold the post of Vice-Chancellor of NLUJ; and c. Respondent No. 4 be directed to deposit the extra emoluments and salary receipts by virtue of holding the post of Vice Chancellor of NLUJ. d. Any other appropriate writ, order or direction which this Hon'ble Court consider just and proper in the facts and circumstances of the Case may kindly be passed in favour of the Petitioner. e. Costs of this writ petition may kindly be awarded to the petitioner."
(2.) A bare look at the order dated 2.7.2013 (Annex.1) sought to be challenged by the petitioner indicates that by the said order Chief Justice, Rajasthan High Court and Chancellor, NLU, Jodhpur appointed respondent No. 4 as Vice-Chancellor of the University for a period of 5 years from the date she assumes the charge of office or till she attains the age of 70 years, whichever is earlier.
(3.) The period for which the respondent No. 4 was appointed as Vice-Chancellor has since expired on 14.7.2018 as respondent No. 4 assumed the charge of the office on 15.7.2013 (Annex.2).;